Section 15(2) in The U.P. Electricity Reforms Act, 1999
(2)In respect of the grant of a licence under sub-section (1), the following provisions shall apply :-(a)any person applying for a licence shall publish a notice of his application in such manner, and with such particulars as may be provided in the regulations, within fourteen days after making the application;(b)the Commission shall not grant a licence until -(i)the objections, if any, received within three months from the date of last publication of the notice referred to in clause (a) have been considered by the Commission;(ii)in the case of an application for licence to transmit or supply of electricity in an area which includes the whole or any part of any cantonment, aerodrome, fortress, arsenal, or camp or of any building or place in the occupation of the Central Government, for defence purposes, it has been ascertained that there is no objection to the grant of licence on the part of the Central Government;(c)where an objection is received from any local authority, the Commission shall, if in its opinion the objection is insufficient, record reasons for such opinion and communicate it to such local authority;(d)no application for a licence shall be made by a local authority except in pursuance of a resolution passed in a meeting of such authority held after a notice, specifying the purpose of the meeting, has been given in the manner in which the notices for the meetings of such local authority are usually given.
